Section 19 in The Limited Liability Partnership Rules, 2009
19.
(1)A limited liability partnership or a body corporate or any other entity which already has a name which is similar to or which too nearly resembles the name of a limited liability partnership incorporated subsequently, may apply to the Registrar in Form 23 to give a direction to that limited liability partnership incorporated subsequently to change its name.(2)The application under sub-rule (1) shall state-(i)the LLPIN of limited liability partnership, or the CIN of the company or the registration number of the other entity as the case may be;(ii)the name with which the limited liability partnership or the company or any other entity was incorporated or registered;(iii)the grounds of objection to the name of the limited liability partnership incorporated subsequently.(3)The application shall be verified by the person making it.(4)The person making the application shall attach-(a)the authority under which he is making such an application;(b)a copy of the incorporation certificate of the limited liability partnership or the company or the registration certificate of the entity, as the case may be.(5)The application shall be accompanied by a fee as mentioned in Annexure "A".
